Section 7(2) in The Legal Services Authorities Act, 1987
(2)Without prejudice to the generality of the functions referred to in sub-section (1), the State Authority shall perform all or any of the following functions, namely:—(a)give legal service to persons who satisfy the criteria laid down under this Act;(b)conduct Lok Adalats; including Lok Adalats for High Court cases;(c)undertake preventive and strategic legal aid programmes; and(d)perform such other functions as the State Authority may, in consultation with the Central Authority, fix by regulations.
